United India Insurance Co Ltd vs Tileswari Sonowal And Ors
2023 Latest Caselaw 178 Gua

                                                               Page No.# 1/3

GAHC010248942022




                         THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                         Case No.: I.A.(Civil)/3633/2022

         UNITED INDIA INSURANCE CO LTD.
         HAVING ITS REGISTERED OFFICE AT 24
         WHITES ROAD
         CHENNAI AND ONE OF THE REGIONAL OFFICE AT G.S. ROAD
         GUWAHATI- 781005.


          VERSUS

         TILESWARI SONOWAL AND ORS.
         W/O NIBARAN SONOWAL
         R/O PANDHUWA GAON
         P.O.- TENGAKHAT
         DIST.- DIBRUGARH
         ASSAM
         PIN- 786103.

         2:ASHOK KUMAR SINGH
         W/O LATE LAL BAHADUR PRASAD SINGH

         R/O JASAULITALA PHATIN

         P.O.- KAITHYA

         DIST.- MAZAFFARPUR
         BIHAR
         PIN- 821309.
         3:SHRIRAM GENERAL INSURANCE CO LTD
         RIICO INDUSTRIAL AREA
         SITAPURA JAIPUR
         RAJASTHAN- 302022.
         4:SEWIJ SINGH
         S/O MAHENDRA SINGH
                                                                     Page No.# 2/3

         R/O KESHUBOUR BOMDOM GAON

         P.O. AND DIST.- MAUZAFFAR PUR
          BIHAR
          PIN- 842001.
          5:PRABHUDAYAL BERIWAL
         R/O JYOTI NAGAR

         P.O.- DIBRUGARH

         P.S. AND DIST.- DIBRUGARH
         ASSAM
          PIN- 786001.
          6:BIJU CHETIA
         S/O TANKESWAR CHETIA

         R/O JAMIRAH
         GOHAI GAON

         P.O. AND P.S.- BARBARUAH

         DIST.- DIBRUGARH
         ASSAM
         PIN- 786007.
         7:THE NEW INDIA ASSURANCE CO LTD
         DIBRUGARH BRANCH

         P.O.
          P.S. AND DIST.- DIBRUGARH
         ASSAM
          PIN- 786001.
          ------------

Advocate for : MR. K K BHATTA Advocate for : appearing for TILESWARI SONOWAL AND ORS.

BEFORE HON'BLE MR. JUSTICE DEVASHIS BARUAH

18.01.2023 Heard Mr. K. K. BHatta, the learned counsel for the appellant

This is an application for stay of the operation of the judgment and award dated 02.08.2022 passed by the learned Member, Motor Accident Page No.# 3/3

Claims Tribunal, Dibrugarh in MAC Case No.63/2014.

The accompanying appeal having been admitted, this Court deems it proper to further stay the judgment and award dated 02.08.2022 passed by the learned Member, Motor Accident Claims Tribunal, Dibrugarh in MAC Case No.63/2014 subject to deposit of 50% of liability imposed upon the appellant before the Registry of this Court within 6 (six) weeks from today.

The respondents/claimants shall be entitled to withdraw the said amount by filing appropriate application before the Registry of this Court.

In view of the above, the I.A. stands disposed of.

JUDGE

Comparing Assistant